SUPRIYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner has sought for a writ of mandamus directing the respondents to disburse the loan amount sanctioned in her favour under the order dated 22.5.2018 passed by the 2nd respondent at Annexure-B.

(2.) Petitioner was doing the work of manual scavenging for several years. After the enactment of The Prohibition of Employment as Manual Scavengers and Their Rehabilitation Act , 2013, ('Act' for short) by the Central Government, the petitioner and other similarly situated persons were terminated from the manual scavenging job and as such, she was deprived of her only source of livelihood since she is not qualified to do any other job. So as to rehabilitate the manual scavengers, the Central Government launched a scheme so as to provide financial assistance to such persons and applications were called for under the said scheme. Pursuant to the same, petitioner made an application with the respondents for availing loan of Rs.10,00,000/- for the purpose of changing her profession from Safai Karmachari .

(3.) The 2nd respondent after considering the application of the petitioner and other beneficiaries passed an order dated 22.5.2018 sanctioning a sum of Rs.10,00,000/- towards loan in favour of the petitioner. Since the amount sanctioned in favour of the petitioner was not disbursed to her, she represented with the 2nd respondent on 15.2.2019 so as to disburse the amount sanctioned in her favour. However, the said request of the petitioner has not been considered by the 2nd respondent. Hence, the petitioner is constrained to approach this Court.